STATE OF H.P. Vs. MADAN GOPAL

JUDGEMENT

(1.) THE award passed by the Engineer Shri Y.R. Sharma, Arbitrator -cum -Superintending Engineer, Arbitration Circle HPPWD, Solan, in case titled as Madan Gopal Sharma v. Executive Engineer, pertaining to agreement No. 23 of 2000 -2001 has been assailed by way of present objection petitions filed under Section 34 of the Arbitration and Conciliation Act, 1996 (for short 'the Act ').

(2.) SHRI Madan Gopal Sharma (hereinafter referred to as 'the Contractor ') has filed the objection petition being Arbitration Case No. 8/2005 titled as Madan Gopal v. State of H.P. and Anr. and the State of Himachal Pradesh (for short 'the State ') has filed the objection petition being Arbitration Case No. 70/2004 titled as State of H.P. v. Madan Gopal. Both are being heard and disposed of together.

(3.) CERTAIN disputes having arisen between the parties, in accordance with the arbitration clause contained in the agreement, this Court in Arbitration Case No. 37 of 2003, on 11.5.2004 referred the dispute for adjudication to the Superintending Engineer, Arbitration Circle, Solan.